Section 112A(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Within fifteen days from the date of election of the delegates [and the members under sub-section (1)] [These words were substituted by Maharashtra 13 of 1994, Section 10(3)(a).] an officer authorised by [the State Co-operative Election Authority] [These words were substituted for the words 'the Collector' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 69(b), (w.e.f. 14-2-2013).] in that behalf shall convene the first [meeting of the delegates and [* * *] [These words were substituted for the words 'meeting of the delegates' by Maharashtra 38 of 1986, Section 2(3)(b).] members] for election of a Chairman. The officer so authorised shall preside over such meeting, but shall not have the right to vote.
